G. UVARAJ Vs. JOINT DIRECTOR

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ, in the nature of Certiorari, to quash the order Na.Ka.No.1109/A3/2012 dated 27.07.2012.

(2.) A vacancy of Post Graduate Assistant (English) arose in the Sengunthar Higher Secondary School,, Turaiyur on 17.07.2008. In pursuance to the advertisement, the petitioner applied for the post. The petitioner was selected, and appointed, to the post of P.G.Assistant (English), with a direction to join on or before 30.10.2008. It is submitted, that the sanction was also granted by the Chief Educational Officer, for filling up the post, by direct recruitment. It was after the approval from the competent authority, that the letter of appointment was issued to the petitioner.

(3.) A show cause notice was issued to the petitioner on 22.08.2011, as to why his candidature be not cancelled, to which the petitioner submitted a detailed reply. Pending the proceedings, the petitioner was placed under suspension, and finally, he was ordered to be dismissed from service on 24.12.2011.